STATE Vs. SUNIL KUMAR

JUDGEMENT

(1.) Petitioner has moved an application under Sec. 5 of Limitation Act read with Sec. 482 Cr.P.C. praying for condonation of delay of eight days.

(2.) For the reasons stated in the application, we hereby condone the delay. Application stands disposed of accordingly. CRL.L.P. 83/2022

(3.) The present petition has been filed by the State under Sec. 378 (1) (b) of Cr.P.C. seeking leave to appeal against the judgment dtd. 2/11/2019 passed by the learned Trial Court whereby the respondent/accused herein has been acquitted of all the charges under Sec. 363/328/376/506/ IPC & Sec. 4 POCSO.